LexThe Bombay Industrial Relations (Gujarat Extension and Amendment) Act, 1961
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The Bombay Industrial Relations (Gujarat Extension and Amendment) Act,
1961
20 of 1961
Keyword(s):
Industry, Dispute
Amendments appended: 8 of 1962, 22 of 1966, 18 of 1968, 20 of 1972, 12 of
2005
nI. G. JIDNANI,
Scoretn~y to thc Govt~r~lnle~~t, uf Gujarat,
1 ,.,gal Uepnrt 111cnl.
GUJARAT ACT NO. VIII OF 1962.
(First ~,vI,lisIt,.d. 1/11 i,i~lg- rr t 4-iv.0 ~hr n,c>.c?lt $ 11i~ Prt,sidrnt ,in Ihr-
''C:~tj!n.u! (;t,rct.~~i,~ ,;I (;rrzritc" oi ~hc SS!/i Frl.rs!rrjy 1662). -
AH Act. furl-11c r I-(.) alnr:ml ille 1301iil~i~ I~id~~si,ri:~l li~latio~is Act, 1946. -
I. (I) l'l~is Art ~u;~y Ilr: ci~llctl t.ltc 13o1llbny Jnc!ustrial Iiehti011s (Oiljarat short tit10
Ame~ltln~olil;) hc: , 196 1 . and corn-
rnencement.
l<(>lll. 2. In sct.:is 211 :: of tlir. I:c!111ll:t y Ili(l11st ri:tl Rt?lntio~~u Act, 1946 (1icrci1l;ifer Anlcndnlent
11 "f H:~CTK*~ to :is "L lic 1 ~~,i~ivi]>~tl .', c,t,"),- - of scction 3
19 47. of Born, XI
of l@4?. ,
(i) for ch;it~sc (13). I,IW frlllrnvirlg sliall LC snhslitutcd, i~nmely:--
(10 u I)CT?OYI "III~)~OJY (1 i11 t11r rxrc~tt,ior~ of AIIY work in res~icct of
~vli1r.11 illc ov:?.nrbr of xr? ~~~ir!vrtnl;ir~g is nn elnplc!ycr irithin t.he n-icnning
of snlr-c:lnu~e (r) of olau~r (141..
(h) ;t pcrmn who I~ns I?vr:1i rli~n:i.ssrd or rii~~lim.gc*tl from cmploynicnt on
aecou~~t ol' any c1isl)ulc rt~1:iting to n chnnpt: in rr~prt:t tjf wl~irh n notice is
givtbn rlr an n;ll,lir.:i-tiolt nl;..rlc untl~r srction 42 mhetlmr beforp or after
liis dismissal nr disr,l!nige:
but dot s tiot inclurlt: -
(i) rL 1iwsoii ~-1:o is rm1)loycd in thc police servicc or as an cfficer
or olhcr cn!p!o~.cr of a prison,
(ii) c pr~st~n, who I~C~HP CIII])~O~CI~ prim~rily in n managrria1, admini-
strtativc 01. suliclrvisory r:n~iacity tlrnws hasic PAY (cxoluding nllo~nnccs)
excectling Iivc h~~nrlrcd r~~pccs per ~i-iont h, and . ..
(iil') irrcspeci ivc ui hlc! pay clrnwn, any other pereon or clnss of persons
crupIoyct1 ill c:!ljac.iiy ~~~ccificd in CR~UEC (ii) or in n tech~~ic:ilcnpacity,
wl~ich the fi;:itt: C+n~crrilr~e~it IIIR~, by riotiiic;~tion in the Official
Gi~zett~, specify in this 1)chalf'' ; tirid
,104 GUJ. ,GOvT. GAZ., EX., FEB. 28, 1962/1'HALGU~ri 9, 1883 [ PAW xv
.. (ii) in clntrst! (Id), for sub-clause (c), thu following hall 11e xllb~titnted,
irime1y:-
" (e) wherr, the omnr:r of any nndcrtnlring in the course. of or for tho
purpose of canducti~tg thc urldertnk~ng ent~~~sls tlic ~xucutiori of thc whole
or any part of any work which is ordinarily a part of thc undcrtakii~g, to any
persol1 ot11r:rwise than as tho servant or agent of the owner, tho ou ncr of t.he
underknking;" .
('iii) in clause (3SA) for the figures a~id 1t:ttcr "86A" the iigures and lcttors
"80Ah" shall hc sul~stitutcd.
Amonrlment -3. ,In section 10 of thc principal Act-, in xuI>-t;cct,ion (4), after the word8 "or
of n''ction is eligible for being oppoiutcd a judge of such Court:' thc worrls "or has presided of Horn. XI
.f 1947. over a Lal~our Court for not ~CHY thil~i ten years" #hall I)(: i118~rte(l n11d after the
proviso, the following fl~rther proviso sllnll bt: insertctt, nnmcly :-
-., :.
, , "Provided further t,hat a member, ~11u before hi8 appoin$nent as such nie~liber
. .
hns itresided ovcr :t Labour Court for not, less tlirn ten years sltoll ~iot witl~.st:ul~diing
a:~yttlillj: ~0llt~llI~d i~iscctio~i 92, he cligihlc for al)poi~itmertt on n Bench of tht: 111due-
t.rinl Ilourt r:unsisi-il~g or~b of onc luenlber ant1 a!ot iclil92 sl~nll hal-e eKcct accordingly."
Amonamnnt 4. 111 sc(:tiot~ 14 of t.11~ ~)rili(:il)al .4ct, for tllo iliilnl ~lroviso t,hc following shall
of 3oction 14 Ijc ~llbsti~lltc11, lla11lt:ly:- of Born. XI
"Thirdly, that-
(i) wherc two or lnorc urliuns f~llfilling thc r:onditions necessary for re-
gistration apply in the same cnlcnrlar nionth for rcgistr;itiorl iri respect of
the ~RIIIC ili~Iustry ill ally local nren, subject to tlic proviuiorls uf tIic scr:ond
proviso, t,hc union haying f IIC largest nlnmbcrsliip of e111ployc:es cn~ploycd in
thc i~ld~~strp durirtg tllc wl~ult: of the period of thrcc cill(:ndxr month8
imnlediately preceding that in which the applicaticlns serc mado shall be
. regiutcred, ant1 any :ipplic:~tion nlatle in any subscqncnt calendar nlonths
shall not be corlsidcrcd by the Registrar until the applications mndc in the
earlier calendar month are disposcd of by him ;
(ii) where R uniorl fulfilling thi: c:onditiorls necessary for regifitration rnskcs
, all application during anjt cn1~11cI;~r niorltliu for registratio~l in rcspc5ct of an
industry in any local area, any ~pplication in any subsequent calcndar mont,h
by any other union for registration in rcspcct of the same indnsLry shall
not he considered by thc Registrar until the former application ia disposed
'of by him 1".
Arnendmcnt 5. TO sub-scrtion (3) of sccdion 16 of the pri~lc:i~~nl Act, the words "find issue
IS ecrtifir.**: r of registration in RIIC~I from a8 may bt! prc~cribed" hall bc added at the of Rom. XI
1917. end.
PART IV j GUJ. I:OVT. GAL, EX., FEB. 28, lDGZ/PIIAI,GUhS1 9, 1883 166
6. In sectmion 23 of tllc prirlcipnl Act, Amendment. . of BPC~~UI~ 23 :
of Born. X.1 :
(1) in sub-sect,io~i (I) of lM7, .<- 1 ,,:
, ,
(d) for i.l:inse (v) the folbwing shall bt: t;ul;stitutcd, nnmcly :- h
" (v) cvcry irlilllstrial tlispntc iri ~rliich a srtt.lenwnt is not rcar:hed 11y concilia- ,
tion shall bc offi:rcd to I)e submi~.tcd 'lo nrbitrntiori or fvr rlr~cisiul~s to n JF-figc
Board as riiny bc ni~~tu;tlly apl.cvd IIJI~II nrirl that itrbitr:ltir,ll of the Ir~d~~srrixl
Conrb u~idcr chilptvr 11 sliall not, bc rcfused b~ it luay dispntc ; '!.
(ii) c.lnuse (1:ii) sh;~ll be deletcd ;
(2) tu sub-sect,io11 (3), thc follc~iving provimeu shall Ft: nddrtl, nnrr~ely :-
"l'roridctl that rrbci-c two or morc 1111ioris enlisfyi~~g t11c cor~rIitir>~ls ncccs'jary
for bcing ent~rctl in the npprovcd list 111lcIer s\ii)-sctticru (I) :t~)ply in tl~c eirlnc
cnleridar mont,h for beirlg so cni:crc:rl irl rcs1,cct of t lit- s;~nle i11d11si1.y ill any
local itr:.n, 11niorl h;ii.i~iy tlic l:ityst, nlc~n~I!crzl~i~) of ~~r;l:loyt:rs c~l~~~lo~cd ill, the
industry durilig tt~v r::llrl~~rlar rntrnt,l~ irnnir.tli;~tr.ly 1~ricL,di1~g i11;it ill which the
applir:;ltiur)s Ivcm rnnclc: sll;ill hc c1l:ercrl in thc ;~j)~,rovctI lisr :~ncl :ill! apltlicnticb~i
mad[! ill XII~IS~:~ILCII~, c;~lt:~~<l;tr ~~ioi~t~l~s s11;~Il iiot 11e ~.u~~sidi,rt,tl 1,~ i,lic Xigjsiriir
until thc r~pplicaiio~ls mndc ill t11c carlicr cnlcnc!or nlonihs are t1is~:osid af Ly 11;nl.
J'rovideti fi~rtlter that where n unic~rl s;~t,isfy ing the corlc1itio:ls ticccssnry for hcing
entcl-or1 in tlie npl,rr,r.i:rl list iipplirs iri :LI~J* ciile~~tlar mciath for Lci~lg so e~ltcrcd
in respt!t:t of alliuclt~stry in nn,- lcir.;ll area, any npl)licnrioil ill nriy ~rlhs~cprmt
cxlcntlar nlcirltl~ 1)y :itly other ~itiioll for I~cing su erlte~cd in reul,cct OF the silnic
iotlustry sl~iill not be crmsidered 1)y thr: Re~istrt~r until tllc furriier' npplicntio~i
is disposcd of 1)y him."
(3) to snh-~ectio~i (d), the following shall be added at, t hc ellci, 11anlcly:--
"If hc is s:itiufied th:tt the mcmbr:ruhi~i of t,he RPP~CRIL~, 11nio1l had in thr
calcntlar 1110~1th ill wllir>ll thc applicxtir,~~ wits runde as n lso i 11. thr: r.;tlcr~clnr month
immctli;~trbly prcc.ecii~iy iit \\.:IS resperti~cly lar~er tllail t 11 r n~tc~~~hc:rsliij, of the
approvctl nnions ill those 11iunt 11s. l'llt! provisiolls of sub-scr:t ion (3) shall ~n utritis
~)tutul~(iis apply tu such npplicntio~i."
7. In sectinrl 1311 of t,he pri~~oil>nl Act, for tllc nords "sl~nll be, rleen~~rl to bc Amcndment
the nl~pcoverl urlinn'' the i{.orr!s "shiill contiln~r, to have all the rights nllrl l,riri-"f 23h 'crtiO" of
leges of ail xppmvcrl uiliori iri rcspect of its ~iiernbers" sll~ll bc snl)stiiutctl. UO~. SI of *
1947.
8. In acct,inn 24 of the princip:~l Act, ill clai~ao (ii) the word ''or'' shall be arldcd Arnrndrnnnt
at tho end anrl after CIRIIRP, (ii) tlin follotri~lg shall hc insertcd, nanicIy :- :: ::zr;'p,
of 1947.
" (iii) as instigated, aided or assisted thc cflmrne~~cemer~t or cont.in11ance of
ta strike or a stoppage which has been held or declared to bo illegal.".
166 GUJ. GOVT. G:iZ., EX., FER. 25, 19G?/PI-T~iT.GT:TLI 9, lEE3 [PART JV
Insart,ion of 9. ACtcr s!:ctiori 21 of t,llc. principal Art, thc fulir,~: illy ricw section ~11x11 be in-
new scctioll ncrtcrl, namely:,- - 24A in Born.
XI of 1047. ,
''"-4. (1) Any ~lnr:~. to ;i proeectli~ig bcforc tlic I:yid~.nr ITI;~~, ~ritlii~i 30 Appeal to
l,,dustrinl days f~wn t,lil: (l;!tv of a.11 ortler p;~ssctl lry ~hl- t(,.::i.- rilr ur~ric--r this C'i~itpter,
hurt from &pj)eiil against s11cl1 ort!cr to t,lle Illtlustrixl L'cruni:
ortler of
Rogistrnt.
Providctl t,hiit, tlic- Iuc111stri;lI Court nlay for s:~ ficirrii re;? son sd11;it any nppcal
lnndc nftcr the rsllirj- of suc:Ii ~>c:riod.
(!!) TIN prorisiolis of slil,-scr.(iilr~s (2) nnd (3) (I!' sreIioll 20 sllnll apply
~wtifc~tis til~t(liid;s to :~n aplivnl unr!c:r i his st:ct ir~~i.':.
Amendment 10. 111 S?C(~(I~L 25 Of tll~ l)rill~i]~;ll :i?! 2rt [,l' cI~;!i~~ (c), tlic fulIrov;i~~g C~IISC
uf aectiorj .?5 s11;111 I,c inserted, nnrnr1y:-- of Rnin. 1L
of 1047.
<< (d) to re111:1i1i ~YPSPII~ (IIIT~II~ :I tl(~]>iirt 11iv11i i:l VI:~II~T~ ;i~i~i~~si cn~ljloyc~,
who is ;a rile~iibcr of' tliilt IIHIUII. "
(ii) alter sub-section {4), tllc followil~g s~~b-sct l-iruis sl ~:!ll 11c: i~!:;r.rlcrl, nulilely :-
'' (-1) ~~IIC~C i~t :LII~ prq~(:(>c:di~~g I:I:I!~ I* t 11;s :\~:i: :>!I PII>],IO?-LK is rclrv-
se11ted by ail :~w~~,,i;itio~i of e:~~, ,i I>,(:I>~, :: ~,~:i>j,l-*r, 11 :~~~lh.~~h!i~th!ii . P:: ~!~,IIIVILT,
sl~h~ni,<$i(:~~l or :L ivii~,,l to tvl~iclt SII,.II :t~.xo(.i~~~io~l is :I ~;LI-LI,: sII;III l,c I~i~idillg
on such eml,loyrr.
Insortion of 12. Aftc:r sce:tio~i '27:i ol t11c pi~iilei~~nl Act, tlir fullo\\i~~g ILCM scctioii ~l~nll be
nc'v 'cct iilsertcd, 1li1111(-ly :-- 2713 irk
Porn. XT of
l'J,i7.
Cnntinuarlco "27H. Notwit,hst;~~~tlin,n inlyil~i~iq cant ~i~:cvl in this Act, 011 nil7 nlteri~tio~l in
of rocogni- any 10c;il ;irk~i or IT(^;^$ i:~iy il?sr~(;ii:tio~l ~rj' e1i11 ~~IJ-I rs: ICVO!'I~~ :<d I:I~{!P~ s~t~~-~ectio~i tiun of
BqSDCiAtiOn (1 j of st:{:tion 27 ior i11c heal firw 01. :IY~~:IS i111111(,~li;itt IF IIP~~~YP SII~,II :~lt~i*i~tio~l,
of ornployors sl~iill IN: ontiiL:rl to rcli~cs!wt 111c crnI~lnycihs i!~ ;h{:r,r?rt'::i:cc i\ IT 11 thc ]~o\ isi01.s of
for sub-sr:ctioll (7) orth;~l:scc:-tiarn ill tl~c i~lttlrc>(l 1o~i:l I~I*(::) OI* awns. ::': 11ic cnse rnlT
local urcn. ( ?!
Ijc, for x periutl of twcl\.e mc~r~tlis f'rom tlir rl:11 t? on ir 11ii.ll ~~:r,li :~I~rl.;ltirn~ i.; clTc'uctccl.
PART IV] GUJ. GOVT. GAL, EX,, FEB. 28, 1962/PHATAQUNn 9, 1883 167
13. In sectmion 64 of thn principal Act,
(i) in clau~a In), in eub-clause (ii) -after the worda and figures "section 72 Amen(dmont ,, of ~ection 64 or 73" t,ho words, figures and letter "or referred for decision under section 86C
shall be inserted. of 194'1.
(ii) in C~RUE~ (h), in su h-claiise (ii.) aftcr t,hc words, figures and letter "section
72, 73 or 73A" the mords, figures and lettcr "or referred for decision under
acct,ion 81iC or 8SCC" shall he inserted.
14. 111 sect,ion 82 of the Act, after the morda "the person affected Amendment
thcrchy" the words "or hy a rcpresenhtiva union which is HIRO 8n approved of eection 32 of Born. XI
anion," ~haU be inserted. 1947.
15. Gection 85 of the principal Act shall be renumbered as sub-section (I) of Amendment
that aection and after the ~ub-saction 60 renumbered, tho following pub-section ~f"t~~m,,
ahall be inserted, namely :- XI of 1947.
" (2) The Tndustrial Court may, br, order in mrit,ing and for reason8 to be stated
therein, withdraw any proceeding under t,his Act pending before a Lnboitr Court
and transfer it for dispoanl to another Labour Court which may, subject to any
special directions in t.he order of t,ransfcr, proceed in the, matter either de
710~0 or from t,lm stage at which it is trantcferred. ".
16. In Chapter XI1 of hhe principal Act, after section 88, the following new Inmr'ion of new section ~oction shall be inserted, ilarnely :- 8RA in Rom.
XI of 1947.
"8611, A Lnbom Court ahall hare tho pomer to direct by whom tho whole Power to
or any part of the costs of any proceeding before it shall be paid : saad coata.
Providcd that, no such costs shall be directed to be paid for the serviccs
of any legnI adviser engtlged by any party.
(2) The provisions of section 03 shall apply to an order made under this section
in the same manner as they apply to an order of the Industrial Court."
17. Section 86A of the. principal Act shall ho ranumbered ES section 86AA. ~~ntm-tbQ~-
inp of WC-
tion 86 A
as mctirm
86hA.
18. In section 87 of %he principal Act, in clauue (a) - Amendment
of saction 87
(a) in sub-clause (i), for the figure^ and word "20 or 44" the figures, of Born. XI
letter and word "20,248 or 44" shall be substituted ; and of 1947.
(ii) after sub-claust (viii) tie followir~g sub-clause shaIl he inserted, namely:-
" (viii a) to decide applicatione made to it under section 115 B; ".
19. In section 93 of the principal Act, aftcr the mords "a place of residence or Amendment
'b&inwsH the wofde or where such place is within the City of Ahmedabad before of aoction 93
of Born. XI the Court of Small Cnusm of Ahmedabad" shall be inserted. of 194%
IV--Extra--23 (Mono)
168 GLTJ. GOVT. GAZ., EX., F'I1:B. 28, 19621PHALGCh'A, 9, 1E83 [ PART 1V
All~cr~drrient 20. Iri section 107 of the principal hct, ufter the words "who acts in contra-
or ~c~ti~~~l vention of " I he words, brackets aiid figures "11 mudel standing order notified arld
1U7 of Unm. . XI of 1817, 111 opernt.ion under sub-sectiori (5) of siction 35 of " shnll be inserted.
Arllcridrllcr't 21. In section 114 of the principal Act, irl sub-section (Z), nfter the words or tcctiuri
1l.i ,,r uon,. "iu that local nrea" the i~or(t4 "1111d wit.11 cfftct from such (late", shall be iuserted,
XI of 1847.
Irlscrti(j[l of 22. After section 11511 of the principnl Act,, the following section shall be inserted,
nrw nection lLr,R 11mely:--
Hen). XT of
Constr~rcl~on " 1 15U. \\'here nny qlrcstiurl arises regnrdirig the constructio~l or interpretation
and inter-
pretation of of uny award, any employcr or en~ployee on whom such nwurd iu binding may :-
BWCTCL'. (0) if thc awnrd wus made by a Lnbour Court, JYage Board or Industrial
Court, apply to the Cowt or Board which made the ar~nrd, und
(h) if thc uwnrd wns rnnde by mly other arbitmtor, apply to the Intiustrial
Court,
for deciding the question. The Court or Board to which tlic ~pplicatio~~ ia made
may, after giving the parties concerried a11 opporturlity of being heard, decide
the question nrtd such dccisiot~ shall be binding or1 the parties oil whom the awbrd
is binding."
Amendment 23. 111 section 116 of the principal Act, after sub-section (4), the following sub- of arclion no,+ section shnll he inserted, namely :-
XI of 1917.
" (421) A ]lotice give11 by a prty uncier sub-section (I) or (-3) may be with-
, draw11 by it by a sul~set~uent notice piverl i11 writing in tlic prescribed mnrlIier
before the cxpiry nf two calendar months from the dnte on n-hich the previous
notice irns given. The party giving such fiubsequent notice shnll send n copy thereof
to the Registrar r~nd the Labour Officer of the local area coriccrned."
Arnenrlmcnt 24. To sub-section (3) of section 116A of the principal Act, the following shall
of dection
ll6A af Uom. be added, namely :-
XI of 1947. "with effect from such date as it may specify."
Deletion of 25. Section 121 of the principal Act shall be deleted.
~ection 121
of Uurn. XI
of 1947.
of 26. After section I23 of the principtil Act, the following llew seotion ahnll be in-
new eertion serted, namely :--
124 in Born.
XI of 1947.
Delop~tion " 124. The State Governmeut may, by notification in the Ofliciul Gazette,
polreran direct that any power exercisable by it under this Act or rules made thereunder
shall, in relation to such matters and subject to such conditions, if riny, as
may be specified in the direction, be exercisable alao by atich o5ccr or authority
subordinate to it as may be specified in the notification,"
~mendment 27. In Schedule JII to the principal Act in item (4, the word "awards" shall
Erhw'u'e be deleted. ITT to Born.
X1 uf 1847.
REGISTERED NO. 6-448
EXTRAORDINARY
Yol. VII] THURSDAY, DECEMBER 8, 19661AGR.AHBYANA -. . .. . . 17, 1888
Separate Paging b given to this pari in order that it may
be filed as a separate cornpilalion
- -- - - -
PART IV
Acts of the Gujarat Legislature and Ordinances promulgated and
Regulations made by the Governor.
The following Act of the Gujarat Legislature having been assented to by the
President on the 3rd December 1966 is hereby published for general information.
SUMANT M. VIDYARTHI.
Secretary to the Government of Gujarat,
Legal Department.
GUJARAT ACT NO. 22 OF 1966
(First published, after having rdceived the assent of the President in the G~ljnrai
Govertln~ent Gazelle on the 8th December 1966.)
An Act further to amend the Bombay Industrial Relations Act, 1946.
It is hereby enacted in the Seventeenth Year of the Republic of India as
1. This Act may be called the Bombay Industrial Relations (Gujarat Amend-she* title*
ment) Act, 1966.
2. In section 3 of the Bombay Industrial Relations Act. 1946 (hereinafter hidmant
referred to as "the principal Act"),- of e a of
XI of lM7.
75 GUJ. QOVT. QAZ., EX., DECE~BER 8, lDBG/AGRAIIAYANA 17. 1888 WT IV
(R) in clause (13), in sub-clause (b), for the words "dismissed or discharged
from employment" the words "dismissed, discharged or retrenched from employ-
ment or whose scrvices have been terminated shall be substituted; and for the
words "dismissal or discharge", the words "dismissal, discharge, retrenchment
or, as the case may be, termination from employment" shall be substituted;
(b) in clause (231,-
(i) after the words "any area" the brackets and words "(including the entire
State)" shall be inserted; and
(ii) the folIowing shall be added at. the end, namely : -
"or for different industries;";
(c) in clause (25). for the words "two annas" the words "trventy-five paise"
shall be substituted;
(I) in clause (311, after the \ords "and includes" the words "an Additional
Registrar, and" shall be inserted;
(e) in clause (39), for sub-clause (YO, the following sub-clause shall be suhs-
tituted, namely : -
"(vi) gratuity payable, if any.".
hmadment 3. In section 13 of the principal Act,-- of eaotion
18 of Born.
;PI of 1947.
(a) in sub-section (I), for the words "not less than fifteen percent" the words
"not less than twenty-five per cent" shall be substituted;
(b) after sub-section (3), the following new sub-section shall be added,
namely : -
"(4) Notwithstal~ding anything conlaincd in this section, if a union makes
a fresh application for registration as a Representative Union, Qualified
union, or as the case may be, Primary Union, the Registrar shall not entertain
such application unless a period of one year has elapsed sincc the date of
disposal by the Registrar of the previous application of that union for such
registration.".
amendment 4. In section 16 of the principal Act, in sub-section (I),-
of &ion
10 of Born.
x~ of 1947. (i) after the words "the Registrar shall" the words "if a period of two years
has elapsed since the date of registration of the registered union," shall be
. . inserted:
(ii) at the end, the following proviso shall be added, namely : -
4 .P&T 3V.3 GUJ. QOVT. GAZ., EX., DFCEMBXR 8, IBfl%/ABRABAYANA 17, 1888 76
. . "Provided that the R~gistrar shall not antertain ahy application for regis-
tration of a union, wless a period of one year has elapsed since the date of
disposal of the previous application of the union.".
. .
I
... . 5. In section 24 of the principal Act, in the marginal note thereto, the words tr",:~",
-'?cancelling registration" shalI be deleted. 20 of om.
XI of 1947.
.6. In section 23 of the principal-Act,-
>(a) id sub-section (I).-
(4 in dause (9, for the words "four annas" the words "fifty paise" shall
:.be substituted;
(ti) for clau~e' (v), the followving shall be substitutwl, nan~cty : -
"(v) every industrial dispute in which an agreement cr settlement is not
reached shaIl be offered to be submitted to arbitration or for decision to a
Wage Board as may be mutually agreed upon and that if at any time an
employer agrees to refer all disputes, as then existing and to which the
union is a party to arbitration of the Industrial Court under Chapter XI,
such arbitration shall not be refused by it;";
(b) in sub-section (Z), for the words "two annas" the words "twenty-five
-paisem, and for the words "four annas" the words "fifty paise" shall be substi-
'tuted:
(0 after the words "such industry" the words "in that local area" shall
, bt inserted;
(ii) the following proviso shall be added at the elid, namely :-
"Provided that the Registrar shall not entertain-
(a) any such application unless a period of two years has elapsed
since the approved union was entered in the approved list;
(b) any fresh application by the sahe union, ilnless a period of o11e
year has elapsed from the' date of disposal of its previous application
by the Registrar.".
7. In Ncliod 21 d the pridibal Ad, ih sub-S&etioh (l), in clause {R), afterAmendment of wtiou tbb wdrds "ftt the industry" at the Md, the wofds Ta ihai l&l area" shall be 2.1 of Barn. ,
i&rtR?. XI of 1947.
17 GWJ. GOVT. UAZ., EX., DECEMBER 8, lQMI/AQRAHAYANA 17, 1888 [PUT IV b !
subatitution 8. For section 68 of the principal Act, the following shall be substituted, of mtion 08
in BO~. xlnamely : -
of 1947.
Non-appti*- "68. Nothing in the Arbitration Act. I940 shall apply to arbitrations underx of' tion of Arbi- 1940, .
tration AC~, this Chapter.".
1940.
In~ertion of 9. After section 73 of the principal Act, the following new section shall be
*ction inserted, namely : - 73AA in Born.
XI of 1947.
Power of
State Govern-
ment to in-
dude other
udertakiilgs
in references
to Labour
or Industrial
Court.
"73AA. Where an industrial dispute concerning any undertaking in an indu-
stry or section thereof has been or is to be referred to a Labour Court or Indus-
trial Court under sectibn 72 or 73, and the State Government is of opinion,
whether on application made to it in this behalf or otherwise, that the dispute
is of such a nature that any other undertaking, group or class of undertaking
of a similar nature in that industry or any section thereof is likely to be interes-
ted in or affected by such dispute, the State Government may, at the time of
making such reference or at any time thereafter, but before the submission of
the award, include in that reference such undertaking, group or class of under-
takings or any section thereof, whether or not at the time of such inclusion any
dispute exists or is apprehended in that establishment, group or class of under--
takings or section thereof.".
Amendment 10. In section 75 of the principal Act, for the words "The award shall" the
of section 75
of XI words, figures and letters "Except as provided in section 118B, the award shall"
of lM7.shail be substituted.
Amendnlent 11, In section 79 of the principal Act, in sub-section ($I, for the words "three of eect,ion
79 of BO,,,. months" wherever they occur the words "six months" shall be substituted.
XI of 1947.
Ammdment 12. In section 94 of the principal Act, for clause (a), the following shall be
of section
94 of substituted, namely : -
XI of 1947.
"(a) all parties to the industrial dispute;".
13. In section 95 of the principal Act, in sub-section (I), after the words "a of sootion
05 of Born. registered union" the words "or a representative of employees" shall be inserted.
XI of 1947.
Amendment 14. In section 100 of the principal Act, after sub-section (31, the following of section
loo of hm.new sub-section shall be added, namely :-
XI of 1947.
"(4) A Court of Enquiry may refer to the Industrial Court any point of law
arising in any proceeding before it under this Act. Any Wing of the Cowt
of Enquiry in such proceeding shall be in accordance with the decision of the.
Industrial Court on such poinL9'.
PART IY] GUS. GOVT. G9Z., EX., 1)ECEMS'ER 8, lDGG/AGR.AHAYrlNA 17, 1856 58
15. After section 118A of the principal Act, the following new section shall rmrtion
of new twctian
be inserted, namely :- I la~ in ~om.
"118B. (I) Where in any proceeding before the Industrial Court or a Labour hscqtlellceq
of non-appea- Court, if either party in spite of notice of hearing having been duly served on ,,, of
it, does not appear when the matter is called on for hearing, the Court may parties.
either adjourn the hearing of the matter to a subsequent date or proceed ex-
prrrte and make such award, order or decision as it thinks fit.
(2) Where any award, order or decision is made ex-pirrlt: under scb-section
(I), the aggrieved party may, w~thin thirty days of the receipt of a copy thereof,
make an application to the Court, to set aside such award. order or decision.
If the Indllstrial Court or Labour Court is satisfied that there was sufficient
muse for non-appearance of the aggrieved party, it may set aside the award,
order or decision so made and shall appoint a date for proceeding with the
matter :
Provided that no award, order or decision shall be set aside on any such
applim'tion as aforesaid l~nless notice thereof has been xrved on the opposite
party.".
16. For section I21 of the principal Act, the following shall be substiuted, ~~b~;?~
namely : - 121 of hm.
a nt~. "121. The Ilumbay I'rade Displ~tes . Conciliation Act, 1934 is hereby grlIx :i IS of
1934. repealed.". 1934.
I
17. In section 123 of the principal Act, in sub-section (2),- An~cndhetlt.
of section
123 of Born,
XI of 1947.
(I] in clause (g), after the ikords, brackets and figure "sub-section (I)" the
i r words, brackets and figure "the forrn.of certificate of registration under sub-
section (3)" shall be inserted;
(ii) in clause (!la), for the figures and word "111 and IV" the figures and
word "111. IV and V" shall bc substituted.
18. In section 124 of thc principal Act, the words "subordinate to it" shall Ammament of eeotion 12.4
be deleted. of Born. XI
of 1047.
-- -. .-.
i - - - . - . -.
F PRlNED AT THE COYERNM1NT CENTRAL PRESS, AHMEDABAD.
Exba No. 20 REGISTERED NO. -1
EXTRAORDINARY . ' , .
' PUBLISHED BY AUTHOI~ITY . --. -
Vol. 1x1 SUEDAY, OCTOBER, 6, 19681ASVINA 14, 1890
Separate paging 3s given to this Parf in order that it may
be filed as a separate compiIatinn.
- +
Actu of the Gujarat Legislature and Ordinances promulgated and
Regulations made by the Governor.
The foflowing Act of the Gujarat Legislature havin? been assented to by the
President on the 5th Oct~ber 1968 is hcreby published for general information.
SUMANT hl. VIDYARTHI,
- Secretary to the Government of Gujarat,
Legal Department.
GUJARAT ACT NO. 18 OF 1968.
(First published, after having received the assent of the President in the "Gujarat
Government Gazette" on the 6th October 1968.)
An Act further to amend the Bombay Industrial Relations Act, 1946.
It is hereby enacted in the Nineteenth Year of the Republic of India as follows: -
1. This Act may be calIed the Bombay Industrial Relations (Gujarat Amend- ShO* tith
ment) Act, 1968.
2. After sub-section (I) of section 97 of the Bombay Industria1 Relations Act, Arnendmen'l
1946 the following sub-section shali be inserted, namely : - of section
07 of Born
XI of 1947-
"(IA) Notwithstanding anything contained in sub-section (I) a strike which
is commenced or continued only for the reason that the employer has not paid
the basic pay or dearness allowance due to the employees within the period
fixed under any law for the time being in force or under a registered agreement
or settlement or an effective award or an effective decision of a Wage Roard
shall not be deemed to be itlegal :
120
IV-Extra-17-(rAino)
-. .
7 + - '26, .G&VT. GA~., hX., OCTOBER. R, IBSs/ASYINA 14, 18~ '' '"6afiq1@ -
Provided that such strike shall &d&&kd to be illegal if-
(9 it is commenced without seven clear days' notice being given to the
employer by the representative of ijmfipibyees, or
. .. - .. -
(i0 it is commenced or continued -after the employer has paid basic pay or
d&-aI&w due to the emplilyees.". - : . <-..,-.. , , ,. , .e.r.'Y a:; 9-<:* w -- ; 6 22 rf =g
Repeal of 3. The Bombay Industrial Relations (Gujarat
I
!:\ $$: is hereby repled and the provisions of sections 7
Clauses Act, 1904 shall .apply to such repeal
I enastmeni ' ..- --..-. <7-L --
1068.
-.
, .
r. ' Born
- 1 of
- -- -. - + --.- -.-: lW,
EXTRAORDINARY
-. .- -- -
c->.
Separafe paging is given to this Part in order that ii may
be filed as a separate cornplIatlon.
--
PART IV
Acts of the Gujarat Legislature and Ordinances promulgated and
Rcgulat~ons made by the Governor.
The followi~lg Act of the Gujwat Legislature having been assented to by the
Pruside~~t on the 5th Octobar, 1972, is hereby publishcd for general information.
S. S. SHAH,
Secretary to tI~c Government of Gujarat,
Legal Department.
GUJARAT ACT NO. 20 OF 1972,
iFirst publishcd, after having received the assent of the President iu tlw
Grtjaral Gavert~~~letli Gnzctie ot~ the 19th October, 1972,)
An Act further to amend the Bombay Industrial Relations Act, 1946.
It is hereby enacted in the Twenty-third Year of the Republic of India ax
follows: -
1. (I) This Act may bc called the Bombay Industrial Relations (Gujarat::;* mE-
Amendment) Act. 1972. oncement.
12) Ii shall come into force on such date as the State Governmznt may, by noti-
1ic;ition in (he 09cirrl Gnzetre, appoint.
"~m r in the Bornhly Industrid Rclstionn Act. 1946 (hereinafter referred to astf"";",:2t
C1 ?I
lg : ''the principal Act"), in section 27A, for the words and figures "sections 32 and27-~ ~fn~m,
-73" 11te words, figurcs and letter "sections 32. 33 and 33A" shall be substitutd. XI Pf
100
IV- pxtra-30 (Liao)
I01 if~i QOVT. QAZ.,. EX, OCTOBER 19, 1072]hmN4 27, 1691 ~ABT XV
Amendment 3. In section 30 of the principal Act, for the words "The following shall be
of section 30 ,I B~~. XI entitled to appear or act" the words, figures and letter "Subject to the provisions
of 1947. of section 33A, the folIowing shall be entitled to appear or act" shall bc substi-
tuted.
Amendment 1. In section 32 of the principal Act, in the proviso,- of section 32
or Bum. XI
of 1947. (a) for the words "Provided that" the words, figures and letter "Provided that.
subject to the provisions of section 33A," shall be subsiituted;
(b) after the words "any proceedings" the brackets and words "(not being a
proceeding before a Labour Court or the I~dustrial Court in which the legality
or propriety of an order of dismissal, discharge, removal, retrenchment, termi-
nation of service or suspension of an employee is under considzration)" shall be
inserted.
Amcltdmelt 5. Id section 33 of the principal Act,- of sxtion 33
'Om' (a) in clause (b), the words and figures "or for deciding any industrial dispute of 1947.
referred to it under sectio~l 72" shall bc deleled;
(b) in the second proviso,--
(i) for the words "Provided further that" the words. figures and letter, "Pro-
vided further that, subject to the provisions of section 33A." shall b.2 substi-
tuted:
(ii) after the words "any proceeding u~ider this Act" the brackets and wortls
"(not being a proceeding before a Labour Court or the Indusirial Court in
which the legality or propriety of an order of dismissal, discharge. ren~oval.
retrenchment, termination of servicc or suspension of an eniployee is u~ider
consideration)" shall be inserted.
Xnwrtion of 6. In the principal Act, after section 33, the following section shal! bc inserted. section 3JA
in Born. XI namely : -
of 1947.
pemons who ''33A. (1) In any dispute between the employees and employees referred to ar-
may Bppcar bitration of a Labour Court or the Industrial Court under section 77, all per- In proceetl-
inrr in which sons, who are parties to the dispute, shall be entitled to appear and act in the
there is die* proceedings before such Court : puta between
em loyew
an[
empfoyeee.
Provided that, where the number of employees on either side exceeds five,, ihcn
such employees shatl elect, k the manner prescribed, two persons from anlongst
themselves to appcar and act for them.
(2) .If a Representative Union desires to be heard in respect of such dispute,
it may, on application made to the Court, aIso be heard by such Court.",
Amendmcnt 7. tri section 34 a€ the principal Act, in sub-section (a, in the proviso, in
of 34 clause (b), for the words "except at the requcst of the union" the words "except of Born. XI
of 1947. after consultation with such union" shall be substituted.
---- -
PNWD AT MII GOVERNMEM CEW PRESS, OANDLIINAOM.
Extra No. 12 REGISTERED No. GIGNH12
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Vol. XI,VI] MONDAY, mRCH 21,200SIPHALGUNA 30,1926
Separate paging is given to this Part in order that it may be filed as a Separate Compilation.
PART IV
Acts of thc Gujarat Legislature and Ordinances promulgated
and regulations made by the Governor.
The following Act of the Gujarat Legislature, having been assented to by the
Govcnlor on the 2 1" March, 2005 is hereby published for general it~forrnation.
S.S.PARMAR,
Secretary to the Goventment or G~ijarat,
Legislative and Parliamentary Affairs Department.
C;UJAKAT ACT NO. 12 OF 2005.
(First published, after having rcceived the assent of the Governor in the "C;l+trcir
Cowel-ntnent Gnzeitc", on the 2 1" March, 2005).
AN ACT
fitrther to amend the Bombay It~dustrial Kelat ions Act, 1946.
It is hereby ellacted in the Fifty-Sixth Year of the Republic of India as follows:-
I. This Act may be called the 'Bornhay Industrial Relntiorls (Gujarat Amendment)
Act, 2005.
13-2 GUI ARM GOVERNMENT GAZETTE, EX., 2 1-3-2005 [PART IV
Amendn~ent 2. In the Uombay Industrial Relations Act, 1946, in sectior~ 2, after sub-section Hum. Xl of
section of (5). the following shall be added, namely :-. 1947.
Born. XI of
1947.
"(6) 'The State Government may, by notification in the OfJcinl Grrze~te, direct Born. 1 or
that the provisions of this Act shall cease to apply to such industry, in such arca, and 1904.
from such date, as may be specified in the said notification, and thereupon the provisions
of section 7 of the Bombay General Clauses Act, 1904, shall apply to such cessor as if
this Act had then been repealed in relation to the said industry in such area by the
Gujarat Act."
GOVERNMENT CENTRAL PRESS, GANDHIN AGAR